Daughter born from void marriage can inherit father’s property: Karnataka HC

Can a daughter born from a void marriage inherit her father’s property? The Karnataka High Court upheld her right under Section 16 of the Hindu Marriage Act, 1955. In this case, she was awarded a one-fourth share in the entire joint family property, representing half of her father’s notional share. The ruling clarifies that children born from void marriages can inherit their parents’ property but cannot claim a share in other relatives’ property merely by virtue of their legitimacy.
 
Read full report: Kar HC decides inheritance rights of daughter born from void marriage | SCC Times